Karnataka High Court
Sri. Nithin Lendave vs The State Of Karnataka on 31 May, 2024
Author: M.Nagaprasanna
Bench: M.Nagaprasanna
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NC: 2024:KHC:18634
WP No. 13863 of 2023
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 31ST DAY OF MAY, 2024
BEFORE
THE HON'BLE MR JUSTICE M.NAGAPRASANNA
WRIT PETITION NO. 13863 OF 2023 (GM-RES)
BETWEEN:
1. SRI. NITHIN LENDAVE,
S/O LENDAVE,
AGED ABOUT 27 YEARS,
DRIVER
R/O CHAVAN MALA WAKI ROAD,
HALDEVADI, HINGOLI - 413 317,
SOLAPURA DIST,
MAHARASHTRA STATE.
2. SRI. GANESH S PURAKAR @ BAPU PURAKAR,
S/O. SHANTHARAM PURAKAR,
AGED ABOUT 36 YEARS,
GAIKAR GALLI, LASSALGAV VILLAGE,
NIMGAV (WAKAD) 422306,
Digitally signed
by NAGAVENI PACHOR BUDRAK POST,
Location: HIGH NASHIK DIST,
COURT OF MAHARASHTRA STATE.
KARNATAKA
3. SRI. KARAN PHALKE
S/O PALKE HINDUMUNG
AGED ABOUT 20 YEARS,
R/O HALDEVADI,
SOLAPURA DIST -413 317
MAHARASHTRA STATE
...PETITIONERS
(BY SRI. ONKARA K.B., ADVOCATE)
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NC: 2024:KHC:18634
WP No. 13863 of 2023
AND:
1. THE STATE OF KARNATAKA
BY THE DIRECTOR GENERAL OF POLICE
NRUPATUNGA ROAD
SAMPANGI RAM NAGARA
BANGALORE-560001
2. SUPERINTENDENT OF POLICE
TUMKUR DISTRICT
TUMKUR-577501
3. THE SUB-INSPECTOR OF POLICE
TURUVEKERE POLICE STATION
TURUVEKERE-577545
TUMKUR DISTRICT
4. JAYANTH
S/O SOMANNA
AGED ABOUT 24 YEARS
AGRICULTURIST,
R/O SUBRAMANYA NAGARA
TURUVEKRE TOWN,
TUMKUR DIST
...RESPONDENTS
(BY SRI. P. THEJESH, HCGP FOR R1 TO R3)
THIS WP IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA READ WITH SECTION 482 OF
CR.P.C. PRAYING TO QUASH THE FIR VIDE CRIME
NO.251/2022 DATED:07.11.2022 REGISTERED BY THE R4
TURUVEKERE POLICE AGAINST THE PETITIONERS FOR THE
OFFENCE PUNISHABLE U/S 11(1)(A) OF PREVENTION OF
CRUELTY TO ANIMALS ACT, 1960, SEC.56, 57, 96, 97, 98 OF
TRANSPORTATION OF ANIMALS RULES, 1978, U/S 4, 8, 9 AND
11 OF KARNATAKA PREVENTION OF COWS SLAUGHTER AND
CATTLE PREVENTION ACT, 2020 U/S 192A, 177 OF INDIAN
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NC: 2024:KHC:18634
WP No. 13863 of 2023
MOTORS VEHICLES ACT, 1988 AND U/S 428 OF INDIAN PENAL
CODE, 1860 ON THE FILE OF THE SENIOR CIVIL JUDGE AND
JMFC COURT, TURUVEKERE, TUMKUR DISTRICT AS PER
ANNEXURE-A AND ETC.
THIS PETITION, COMING ON FOR PRELIMINARY
HEARING, THIS DAY, THE COURT MADE THE FOLLOWING:
ORDER
Learned counsel appearing for the petitioners submits that during the pendency of the petition, the police after investigation have filed the final report-charge sheet.
2. In the light of filing of the charge sheet, learned counsel appearing for the petitioners seeks leave of this Court to withdraw the petition and rise a challenge to the charge sheet.
3. Liberty so sought is granted. The petition is disposed as withdrawn.
Sd/-
JUDGE SJK List No.: 1 Sl No.: 23